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State of Tamilnadu - Section

Section 10 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

10. Rent Authority to fix or revise rent.

- The Rent Authority, on an application made by the landlord or tenant, shall fix or revise, as the case may be, the rent and other charges payable by the tenant and also fix the date from which the revised rent becomes payable.